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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(1) in Bihar Hindu Religious Trusts Act, 1950

(1)No person shall be eligible for appointment as Superintendent unless he is a Hindu. [and has got a legal or administrative experience of at least 15 years.] [Words 'and has got a legal or administrative experience of at least 15 years' Inserted vide Section 7 by Amendment Act 1 of 2007.]